GOVERNMENT OF TAMIL NADU Vs. NANDHA EDUCATIONAL TRUST

JUDGEMENT

(1.) THIS writ appeal has been filed against the impugned judgment of the learned single Judge dated 21. 02. 2005.

(2.) HEARD the learned counsel for the parties, and perused the record.

(3.) THE Director then by his letter dated 31. 12. 2001 addressed to the Dean, M. K. Government Medical College and Hospital, Salem called for certain particulars which was replied to by the petitioner on 4. 2. 2002. THE said particulars are: - (1) Construction of separate hostel for B. Sc Nursing boys as per INC norms approved building plan was enclosed. (2) Solvency Certificate for Rs. 30 lakhs from the Revenue authority. (3) Declaration in bond paper from Lotus Apollo Hospitals that they have not given any tie-up facility to any one except petitioner.